Orissa High Court
TRP(C)/176/2018 on 30 July, 2018
Author: S.N. Prasad
Bench: S.N. Prasad
TRP(C) 1No.176 of 2018 02. 30.07.2018 This application has been filed under Section 24 of the Code of Civil Procedure for transfer of application filed U/s.9 of the Hindu Marriage Act, 1955, registered as Civil Proceeding No.120 of 2017 pending in the court of learned Judge, Family Court, Kendrapara to the Court of learned Judge, Family Court, Bhubaneswar on the ground that she is having minor girl child, as such it is very difficult on her part to pursue the matter at Kendrapara living at Bhubaneswar since both the districts are situated at a distance of about 90 kilometers. Let notice be issued to the opposite party through Registered Post with A.D., requisites be filed within two days. Notice be made returnable before 18.09.2018. List this case on 18.09.2018. ..................... S.N. Prasad, J.
Interim Application No.195 of 2018
03. 30.07.2018 The instant Interim Application has been filed for stay of further proceeding in Civil Proceeding No.120 of 2017 pending in the court of learned Judge, Family Court, Kendrapara till disposal of this case.
The contention of learned counsel for the petitioner is that if during pendency of the instant transfer application, further proceeding in Civil Proceeding No.120 of 2017 will 2 not be stayed, the petitioner will be prejudiced and the instant application will become infructuous.
This court, since in the transfer application, has issued notice to the opposite party, thinks it proper, just and reasonable to stay the further proceeding in connection with Civil Proceeding No.120 of 2017 pending in the court of learned Judge, Family Court, Kendrapara.
In view thereof the further proceeding of Civil Proceeding No.120 of 2017 of the file of learned Judge, Family Court, Kendrapara is stayed till next date of listing.
Accordingly the I.A. stands disposed of.
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S.N. Prasad, J.
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